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Andhra Pradesh High Court judgments

35,381 judgments · page 103 of 1,770

High Courts12 Aug 2022Allowed

Yarra Srinu Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 08 AP CK 0033

Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 151, 152 155, 188, 307, 332, 353, 427, 436, 452Prevention Of Damage To Public Property Act, 1984 — Section 3, 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(2)(v), 3(2)(va)
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High Courts12 Aug 2022Disposed Of

M/s. Design Tech Systems Pvt.Ltd. Vs State Of Andhra Pradesh

Andhra Pradesh High Court · (2022) 08 AP CK 0029

Code Of Criminal Procedure, 1973 — Section 102, 102(1), 397, 397(1), 397(2), 451, 457, 482Indian Penal Code, 1860 — Section 34, 37, 109, 120(B), 148, 166, 167, 201, 209, 228A, 409, 418, 420, 465, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(c), 13(1)(c)(d), 13(1)(d), 13(2)
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High Courts11 Aug 2022Dismissed

A Bala Chandra Vs A B Bhargavi

Andhra Pradesh High Court · (2022) 08 AP CK 0023

Code Of Civil Procedure, 1908 — Section 115Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13
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